Full Judgment Text
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CASE NO.:
Appeal (civil) 4494 of 2001
PETITIONER:
VEDABAI @ VAIJAYANATABAI BABURAO PATIL
RESPONDENT:
SHANTARAM BABURAO PATIL AND ORS.
DATE OF JUDGMENT: 20/07/2001
BENCH:
SYED SHAH MOAMMED QUADRI & S.N. PHUKAN
JUDGMENT:
JUDGMENT
2001 (3) SCR 1053
The following Order of the Court was delivered: Leave is granted. Heard
learned counsel for the parties.
This appeal is directed against the order of the High Court of Bombay,
Aurangabad Bench in Civil Revision Application No. 884 of 1999 dated August
7,2000, declining to interfere with the order of the Additional District
Judge, Amalner, dated March 16, 1998 dismissing Misc. Civil Application No.
21 of 1997. The appellant made that application for condonation of delay of
7 days in filing the appeal against the order of the trial court in Special
C.S. No. 5/95 on the file of the Civil Judge, S.D. Amalner.
A perusal of the order of the learned Additional District Judge shows that
he found fault with the appellant on two grounds: (i) the judgement under
appeal was delivered on April 30, 1997 but the application for certified
copy was made on June 5, 1997 and (ii) in regard to the averment in the
affidavit, filed in support of the application, her illness was given as a
reason for the delay; it was pointed out that while she was still ill she
filed the appeal. For those two reasons the application to condone the
delay of seven days in filing the appeal was dismissed. It appears that the
fact that during the period from May 1, 1997 to June 1,1997 the Court was
in vacation, has escaped the attention of the learned Appellate Judge. To
avert further delay in filing the appeal as soon as she felt a little
better she filed the appeal. This depicts her anxiety to minimise the delay
rather than falsity of her case or malafides.
In exercising discretion under Section 5 of the Limitation Act the Courts
should adopt a pragmatic approach. A distinction must be made between a
case where the delay is inordinate and a case where the delay is of a few
days. Whereas in the former case the consideration of prejudice to the
other side will be a relevant factor so the case calls for a more cautious
approach but in the latter case no such consideration may arise and such a
case deserves a liberal approach. No hard and fast rule can be laid down in
this regard. The Court has to exercise the discretion on the facts of each
case keeping in mind that in construing the expression ’sufficient cause’
the principle of advancing substantial justice is of prime importance. In
our view in this case, the approach of the learned Additional District
Judge is wholly erroneous and his order is unsustainable. It is evident
that the discretion under Section 5 of the Limitation Act is exercised by
the Additional District Judge in contravention of the law laid down by this
Court, that the expression ’sufficient cause’ should receive liberal
construction, in catena of decisions (see State of West Bengal v. The
Administrator, Howrah Municipality & Others, [1972] 1 SCC 366 and Smt.
Sandhya Rani Sarkar v. Smt Sudha Rani Debt & Others, [1978] 2 SCC 116). The
High Court in exercising its jurisdiction under Section 115 C.P.C. failed
to correct the jurisdictional error of the Appellate Court.
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For the aforementioned reasons, we set aside the impugned order of the High
Court as well as also of the Additional District Judge, Amalner (the
Appellate Court), condone the delay of seven days in filing the appeal,
restore the appeal to the file of the Additional District Judge and direct
the learned Additional District Judge, Amalner to decide the appeal on
merits.
The appeal is accordingly allowed. No. costs.